SREEDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals are directed against the judgment dated 15.5.2009 of the Additional District and Sessions Judge (Adhoc), Fast Track Court-I, Pathanamthitta in S.C.No.162/2005. The accused are the driver and cleaner of the mini lorry bearing Reg.No.KL-3/2340. The allegation against them was that they had transported 53 cans containing 35 litres of spirit in the said vehicle at 7 p.m. on 16.3.2002 through the road near Puthen Kavu temple in front of a house named 'Ambady'.

(2.) The case of the prosecution in brief is as follows:-

(3.) On entering appearance by the accused following the service of process upon him, charge was framed. The same was read over and explained. He pleaded guilty and faced trial.